ORIENTAL INSURANCE CO. LTD Vs. ANNIE BABU

JUDGEMENT

(1.) M.A.C.A.No.2011/2012 is an appeal at the instance of the original petitioners in O.P.(M.V) No.610/2011 before the Motor Accidents Claims Tribunal, Ernakulam. The 3rd respondent, Insurance Company filed M.A.C.A. No.1713/2012 against the same award disputing liability.

(2.) Heard both sides in detail.

(3.) Brief facts of the case: One Babu died as a result of a motor accident occurred on 14.02.2011 and his legal heirs viz., the appellants approached the Tribunal and claimed compensation to the tune of Rs.10 lakh. R3 and R6, the respective Insurance Companies, filed written statements and admitted policy. The negligence and quantum of compensation were disputed. The Tribunal examined PW1 and marked Exts.A1 to A13 on the side of the petitioners/appellants. Ext.B1 marked on the side of the 3rd respondent, M/s.Oriental Insurance Company Limited.